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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Assam - Subsection

Section 25(1)(c) in The Assam Dangerous Drugs Rules, 1937

(c)been convicted of any offence under the Act, or under the law for the time being in force relating to excise revenue or of any criminal offence, or